(1.) BY consent of both parties, the writ petitions themselves are taken up for final disposal.
(2.) THE prayer in the writ petitions are as follows. W. P. No. 950 of 2006:
(3.) HEARD the learned counsel for the petitioners as well as the learned counsel for respondents 1 and 2.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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